Section 42(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)The adjudicating authority shall, on receipt of a complaint and accompanied documents, if any from the accuser, refer a copy of such complaint along with accompanied documents, if any, to the accused party directing him/her to submit his/her version of the case within a period of 15 days or such extended period not exceeding 15 days more as may be granted by the adjudicating authority.Explanation 1. - 'Accuser' means the 'Licensing Authority' or any person who has given notice of not less than sixty days, to the Licensing Authority concerned, of the alleged contravention and of intention to make a complaint to the Adjudicating Authority.Explanation 2. - 'Accused Party' means the person against whom the complaint is made by the Accuser under subsection (2) of section 35 of the Act.
